BELIMATHA MAHASAMSTHANA INSTITUTE OF TECHNOLOGY NELAMANGALA BANGALORE RURAL DISTRICT Vs. VISVESWARAIAH TECHNOLOGICAL UNIVERSITY BELGAUM

JUDGEMENT

(1.) PETITIONER-BELIMATHA Mahasamsthana Institute of Technology is before me seeking for a writ of certiorari to quash an order at annexure-O, dated 19-11-2004 passed by the respondent in addition to a direction to grant affiliation to the petitioner-college for the academic year 2004-05 onwards in the case on hand.

(2.) FACTS in brief are as under: petitioner-college is managed and controlled by Sri Belimatha mahasamsthana Education Trust. Petitioner-college is an unaided private education institution. The object of the Institution whose aims and objects include creation of institutions for the advancement of knowledge, etc. Petitioner-college is in existence right from 1997-98. Approval was granted to conduct courses in Computer Science and engineering, Electronic and Communication Engineering, Information, science and Technology and Medical Electronics by the All India Council for Technical Education (AICTE) and the Bangalore University from the academic year 1997-98. Now the college is affiliated to the visveswaraiah Technology University (VTU) from the academic year 1998-99 onwards. AICTE after having satisfied itself with regard to facilities and infrastracture etc. , available with the petitioner granted approval to the petitioner-college. In the light of the high standard maintained by the petitioner-college, there was a gradual increase in the intake of the students and at present AICTE has granted approval for the subjects with revised intake of 240 students.

(3.) PETITIONER-COLLEGE thereafter made an application to the AICTE seeking recognition/permission to start the course in Master of computer Application (MCA ). Same was granted. Petitioner is granted affiliation since 1998-99 onwards upto 2003-04.